- (1.) B. K. Sharma, J. This revision is directed against the judgment and order dated 7-12-1987 passed by Sri R. N. Sircar, the then Sessions Judge, Ghazipur in Criminal Appeal No. 11 of 1987 preferred against the judgment and order, dated 21-3-1987 passed by Sri Shiv Yatna Ram, the then 1st Additional Munsif Magistrate, Mohmadabad, Ghazipur in Criminal Case No. 1336 of 1984, State v. Bhimnath and others, whereby he reduced the sentence of rigorous imprisonment of six months of Abhai Narain Rai accused-revisionist to three months rigorous imprisonment and that of Bhim Nath Rai, Hem Nath Rai and Prem Nath to one month rigorous im prisonment.
(2.) HEARD the learned counsel for the parties. The learned counsel for the ac cused-revisionists has not pressed this revision on merits. The only prayer made by him is that the sentence of imprison ment of each of the accused- revisionists be reduced to the period of imprisonment already undergone consequent upon the dismissal of their appeal by the learned Sessions Judge, Ghazipur on 7th Decem ber, 1987. The learned counsel for the accused-revisionists has pointed out that consequent upon the dismissal of the ap peal, the accused- revisionists were taken in custody the same day and that this Court had granted them bail only on 11- 12-1987. He further submits that since the matter related to Ghazipur, it would have taken a few days more time in the actual release of the accused- revisionists on bail order and carrying the same to Ghazipur and fur nishing sureties there. His argument is that the accused- revisionists have already remained in jail for a period of atleast seven days. He has pointed out to the nature of the offence and also to the fact that the matter related to the year 1984 and since then much water flown in the Gan ges. Under the circumstances, I am of the view that the submissions of the learned counsel for the accused-revisionists ought to be accepted. Consequently, the revision is dis missed on merit. The sentence of rigorous imprisonment of each of the accused-revisionists as reduced by the learned Ses sions Judge in the appeal in his judgment and order dated 7th December, 1987 is reduced to the period of imprisonment already undergone by them as convicts after the dismissal of their appeal by the learned Sessions Judge, Ghazipur. They are on bail from this Court. They need not surrender. Their bail bonds are cancelled and sureties are discharged.
(3.) LET a copy of this order be sent by the office to the Sessions Judge, Ghazipur for information and compliance in the records. Revision dismissed. .;